Section 2 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural purposes) Rules, 2018
2. Definition.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Andhra Pradesh Agricultural Land (Conversion for Non -Agricultural purposes) Act, 2006 as subsequently amended.(b)"Basic value" means the land value entered in the Basic value register notified by Government from time to time and maintained by the Sub- Registrar.(c)"Competent authority" means Sub-Collector / Revenue Divisional Officer of the Revenue Division or any other officer authorised by the Government.
